SENTU MIAH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the present application under Sec. 401 read with Sec. 482 of the Code, learned advocate for the petitioner has prayed for stay of the Warrant of Arrest issued against him by the Learned Additional Chief Judicial Magistrate, Chanchal, Malda, vide order dated 19.06.2018 in G.R. Case No.939 of 2016 in connection with Pukhuria P.S. Case No.213 of 2016 dated 21.06.2016.

(2.) It is submitted by the learned advocate that the petitioner was on bail all throughout and only on one occasion he failed to appear before the Learned Additional Chief Judicial Magistrate for which Warrant of Arrest was issued against him. The petitioner undertakes to surrender before the Learned Court within a week from this date.

(3.) The State is represented and leaves the matter to the discretion of the Court.